Supreme Court - Daily Orders
M/S Jmc Projects (India) Ltd. vs Madhya Pradesh Road Development ... on 18 February, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.11 COURT NO.5 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No. 4789/2019
(Arising out of impugned final judgment and order dated 24-10-2018
in ARBA No. 10/2013 passed by the High Court of M.P. Principal Seat
at Jabalpur)
M/S JMC PROJECTS (INDIA) LTD. Petitioner(s)
VERSUS
MADHYA PRADESH ROAD DEVELOPMENT CORPORATION Respondent(s)
(FOR ADMISSION and I.R. and IA No.27517/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.27515/2019-EXEMPTION FROM
FILING O.T.)
Date : 18-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s)
Mr. Shyam Divan, Sr. Adv.
Mr. Rishabh Sancheti, Adv
Ms. Padma Priya, Adv.
Mr. Venkat Rao, Adv.
Ms. Anu Tiwari, Adv.
Mr. Anchit Bhandari, Adv.
Mr. K. Paari Vendhan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable in four weeks. Dasti, in addition, is permitted.
Signature Not Verified(NIDHI AHUJA) (RAJ RANI NEGI) Digitally signed by NIDHI AHUJA Date: 2019.02.19 COURT MASTER (SH) ASSISTANT REGISTRAR 17:22:48 IST Reason: